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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(4) in The West Bengal Panchayat Act, 1973

(4)For the purpose of removal of obstruction or encroachment under sub-section (3), the Gram Panchayat may apply to the Sub-divisional Magistrate and the Sub-divisional Magistrate shall, on such application, provide such help as may be necessary for the removal of such obstruction or encroachment.